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State of Kerala - Section

Section 556 in Kerala Municipality Act, 1994

556. [ Prohibition against removal or obliteration of notice. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]

- No person shall, without authority in that behalf, remove, destroy, deface or otherwise obliterate a notice exhibited in a public place, worksite or any other place under the authority of the Municipality.]